SHRINIVAS Vs. PUTTA BHATA ANNAYYA BHAT

JUDGEMENT

(1.) Though the matter is called twice, there is no representation on behalf of appellants.

(2.) The appeal is listed today for orders regarding non-compliance of office objections.

(3.) As could be seen from the appeal papers, the appeal is filed in the year 2019. Now we are in the month of November 2022. It's almost been three years since the date of filing of the appeal, so far office objections are not complied with.